B K NARASIMHA MURTHY Vs. UNION OF INDIA

JUDGEMENT

(1.) AN old man of 80 years with cancer is knocking at the doors of this Court with regard to freedom of pension payable to him by the Central Government. The facts in brief are as under :

(2.) THE petitioner claims, to be a freedom fighter having participated in the freedom movement, made an application in the year 1982 through proper channel seeking for freedom pension. According to him, he is eligible and entitled for the same in terms of the scheme framed by the respondent. The petitioner further says that in the year 1990 itself the application of the petitioner was forwarded by the State Government recommending the award of the pension in terms of a letter bearing No. DPAR. 681 PFC. 89. The petitioner was pursuing the matter and nothing happened. The petitioner further says that the Government sought for a Jail certificate and the same was complied with by the petitioner in the year November, 1998. Clarification was sought from the petitioner and the clarification was also made available by the petitioner. The State Government later confirmed to the Central Government with regard to the genuineness of the jail certificate in terms of Annexure-3. The petitioner further says that he wrote a letter to the Hon'ble Chief Justice of India with regard to inaction of the facts of report and with regard to non-settlement of his pension. The petitioner thereafter received an endorsement in the light of the representation to the Hon'ble Chief Justice in terms of Annexure-D rejecting his report. The petitioner in the light of these facts is before me seeking for relief. Notice was ordered and the respondents are represented. The counsel for the petitioner has sought for early disposal on the ground of advanced age of the petitioner and hence this petition is taken out of turn for final disposal.

(3.) HEARD Sri Murthy Rao, learned counsel appearing for the petitioner and Sri Venkat Reddy, learned counsel appearing for the respondents. The respondents have filed statement of objection.